SHEKHAR CHAWLA Vs. TATA CAPITAL LTD.

JUDGEMENT

(1.) At the very outset, learned counsel for the petitioner submitted that respondent No.1 is the only contesting respondent and service qua respondents No.2 and 3 be dispensed with. Ordered accordingly. Respondent No.1 has already been served through clerk.

(2.) Petitioner has assailed the order dated 10.07.2017 passed by Civil Judge (Senior Division), Chandigarh whereby application filed by respondents No.1 and 2 under section 8 of the Arbitration and Conciliation Act, 1996 for referring the matter to arbitration was allowed.

(3.) Plaintiff/petitioner filed a suit for recovery of Rs.1,56,184/- against the defendants/respondents along with interest @ 12% per annum from the date of deposit i.e. 26.03.2009 till filing of the suit along with future interest @ 12% per annum from the date of filing of the suit till final realisation of the amount.